Madras HC: Can’t Approach HC U/A 226 if Effective And Statutory Remedy Exists Before NCLAT

Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order || Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real || Raj HC: Cognizance Can be Taken by Sessions Court Against Accused Who Haven’t Yet Been Chargesheeted || SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Mad. HC: Can’t Absolve Assessee of Responsibility as Registered Person to Monitor GST Portal || Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Supreme Court: Strict Penalties Required for Official Misconduct During Elections || SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice

Madras HC: Can’t Approach HC U/A 226 if Effective And Statutory Remedy Exists Before NCLAT - (30 Jun 2022)